Supreme Court30 Apr 1964dismissed
State of Madras Vs G.J. Coelho
Supreme Court Of India · AIR 1965 SC 321 : (1964) 53 ITR 186 : (1964) 8 SCR 60
Madras Plantations Agricultural Income Tax Act, 1955 — Section 5
COURT ARCHIVE
Supreme Court Of India judgments
59,775 judgments · page 2,843 of 2,989
Supreme Court29 Apr 1964dismissed
Commissioner of Income Tax, Madras Vs Sivakasi Match Export Company
Supreme Court Of India · AIR 1964 SC 1813 : (1964) 53 ITR 204 : (1964) 8 SCR 18
Income tax Act, 1922 — Rule 2, 3, 4, 6A, 6BPartnership Act, 1932 — Section 4
Supreme Court29 Apr 1964Dismissed
Commissioner of Income Tax Kerala and Coimbatore Vs Krishna Warriar
Supreme Court Of India · AIR 1965 SC 59 : (1964) 53 ITR 176 : (1964) 8 SCR 36
Income Tax Act, 1922 — Section 34, 4(3)
Supreme Court29 Apr 1964Allowed
Jagdish Chander Gupta Vs Kajaria Traders (India) Ltd.
Supreme Court Of India · AIR 1964 SC 1882 : (1964) 66 BOMLR 709 : (1965) MhLj 45 : (1965) MPLJ 34 : (1964) 8 SCR 50
Arbitration Act, 1940 — Section 8(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Partnership Act, 1932 — Section 69(3)
Supreme Court28 Apr 1964dismissed
Ramnikal Pitambardas Mehta Vs Indradaman Amratlal Sheth
Supreme Court Of India · AIR 1964 SC 1676 : (1964) 5 GLR 98 : (1964) GLR 798 : (1964) 8 SCR 1
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
Supreme Court28 Apr 1964Dismissed
Commissioner of Income Tax, Madras Vs The Amrutanjan Ltd., Madras
Supreme Court Of India · AIR 1964 SC 1804 : (1964) 2 AnWR 107 : (1964) 34 CompCas 676 : (1964) 53 ITR 218 : (1964) 8 SCR 9
Income Tax Act, 1922 — Section 23
Supreme Court28 Apr 1964dismissed
Commissioner of Income Tax, Patna Vs Rani Bhuwaneshwari Kuer
Supreme Court Of India · AIR 1965 SC 6 : (1964) 53 ITR 195 : (1964) 7 SCR 920
Income Tax Act, 1922 — Section 16(1)
Supreme Court28 Apr 1964Allowed
Union of India (UOI) and Others Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. and Another
Supreme Court Of India · AIR 1964 SC 1903 : (1964) 9 FLR 124 : (1964) 53 ITR 466 : (1964) 7 SCR 892
Constitution of India, 1950 — Article 226, 228, 266, 268(1), 269Finance Act, 1950 — Section 13
Supreme Court24 Apr 1964Dismissed
COMMISSIONER OF Income Tax, MADRAS Vs MIR MOHAMMAD ALI. ARUNA MILLS LTD. : INTERVENER.
Supreme Court Of India · AIR 1964 SC 1693 : (1964) 2 AnWR 66 : (1964) 53 ITR 165
Income Tax Act, 1922 — Section 66A(2)Income Tax Act, 1961 — Section 10(2)(via), 10(5)
Supreme Court24 Apr 1964Allowed
Silla Chandra Sekharam Vs Ramchandra Sahu
Supreme Court Of India · AIR 1964 SC 1789 : (1964) 7 SCR 858
Specific Relief Act, 1877 — Section 18(A), 2, 30, 4(10), 60Specific Relief Act, 1963 — Section 35Transfer of Property Act, 1882 — Section 43
Supreme Court24 Apr 1964Allowed
Bisheshwar Dayal Sinha Vs University of Bihar and Others
Supreme Court Of India · AIR 1965 SC 601 : (1964) 7 SCR 879
Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 2, 30, 4(10), 60Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Amendment Act, 1961 — Section 35
Supreme Court24 Apr 1964dismissed
New Asiatic Insurance Co. Ltd. Vs Pessumal Dhanamal Aswani and Others
Supreme Court Of India · AIR 1964 SC 1736 : (1964) 66 BOMLR 702 : (1965) MhLj 257 : (1965) MPLJ 337 : (1964) 7 SCR 867
Motor Vehicles Act, 1939 — Section 125, 94, 96, 96(2)
Supreme Court22 Apr 1964Dismissed
State of Madhya Pradesh and Others Vs Sirajuddin Khan
Supreme Court Of India · AIR 1965 SC 198 : (1964) 53 ITR 158 : (1964) MhLj 435 : (1964) 7 SCR 838
Supreme Court22 Apr 1964Dismissed
Gurbux Singh Vs Bhooralal
Supreme Court Of India · AIR 1964 SC 1810 : (1964) 7 SCR 831
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3, Order 2 Rule 4
Supreme Court21 Apr 1964Dismissed
Narottamdas Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1964 SC 1667 : (1965) 10 FLR 59 : (1964) 2 LLJ 647 : (1965) MhLj 87 : (1965) MPLJ 143 : (1964) 7 SCR 820
Constitution of India, 1950 — Article 19(1)Madhya Pradesh Amendment and Validation Act, 1961 — Section 31AMadhya Pradesh Minimum Wages Fixation Act, 1962 — Section 2, 3, 4
Supreme Court21 Apr 1964Dismissed
State of Orissa Vs M.A. Tulloch and Co.
Supreme Court Of India · AIR 1966 SC 365 : (1964) 30 CLT 80 : (1964) 7 SCR 816 : (1964) 15 STC 641
Orissa Sales Tax Act, 1947 — Section 5(2)Orissa Sales Tax Rules, 1947 — Rule 27(2)
Supreme Court17 Apr 1964Dismissed
Amba Prasad Vs Abdul Noor Khan and Others
Supreme Court Of India · AIR 1965 SC 54 : (1964) 7 SCR 800
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
Supreme Court17 Apr 1964dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs Kalyanmal Mills Limited
Supreme Court Of India · (1964) 53 ITR 573
Income Tax Act, 1922 — Section 10(2), 10(5)
Supreme Court17 Apr 1964Allowed
Kultar Singh Vs Mukhtiar Singh
Supreme Court Of India · AIR 1965 SC 141 : (1965) 67 PLR 201 : (1964) 7 SCR 790
Representation of the People Act, 1951 — Section 123(3)
Supreme Court17 Apr 1964Dismissed
Commissioner of Income Tax, Madhya Pradesh, Nagpur Vs Swadeshi Cotton and Flour Mills Private Ltd.
Supreme Court Of India · AIR 1964 SC 1766 : (1964) 53 ITR 134 : (1965) MhLj 111 : (1964) 7 SCR 810
Income Tax Act, 1922 — Section 10(2), 10(5)